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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Madhya Pradesh - Subsection

Section 174(a) in Criminal Courts - Rules and Orders

(a)A thief enters a house and removes one by one all the articles of value which he finds there. As all the property is got at by one and the same act of trespass, the theft is single although some of the articles may have belonged to friends of the owner of the house.